RITESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Matter taken up through video conferencing.

(2.) The above-mentioned 12 writ petitions are connected together with 11 other writ petitions and are listed today in the additional / unlisted list and as such, a total of 23 writ petitions are connected together. Out of 23 writ petitions connected together, one writ petition being Criminal Misc. Writ Petition No. 4216 of 2021 (Manish vs. State of U.P. and 03 others) has been prayed to be dismissed as infructuous by the learned counsel appearing therein on behalf of the petitioner and as such, separate order has been passed dismissing the same as being infructuous.

(3.) The above-mentioned 12 writ petitions have been stated to be urgent in nature by the learned counsels appearing on behalf of the petitioners and they have prayed that their cases be heard and decided inspite of non-appearance of other learned counsels appearing in the connected matters to which learned Additional Government Advocates appearing for the State of U.P. have no objection and as such, this Court proceeds to hear and decide the above-mentioned 12 writ petitions on their own merits.